Section 322A in The Chhattisgarh Municipal Corporation Act, 1956
322A. Maintenance of record and submission of report of encroachment.
(1)Every officer in charge of a Ward Committee or such other officer or servant to whom the duties have been assigned to maintain record of open land or public places belonging to the Corporation shall be responsible to submit reports of occurrence of any encroachment.(2)The Commissioner on receipt of report under sub-section (1) shall take action to remove such encroachment as soon as possible.(3)If the officer or servant in charge responsible to keep watch over the encroachments, fails to inform the Commissioner within one month from the date of occurrence of encroachment, such officer or servant shall be deemed to be guilty of dereliction of his duties and disciplinary action shall be taken against such officer or servant.(4)The Commissioner shall inform the Mayor-in-Council every month about the states of encroachment on open land or public places belonging to the Corporation, the action taken or proposed to be taken in respect of them and the name of officers and servants found guilty of dereliction of duties as envisaged under sub-section (3).
